MOHAMMED BILALS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 Cr.P.C. seeking anticipatory bail for release of the petitioners on bail in the event of their arrest in Crime No.127/2019 of Mariyammanahalli Police Station for the offences punishable under Section 143, 147, 148, 323, 324, 504, 506, 307 R/W 149 of IPC and under Sections 3(1)(r) , 3(1)(s) , 3(2) (v-a) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(2.) The facts briefly stated in the petition are that on the complaint filed by one injured victim by name N.Krishna s/o Venkateshappa, the police have registered the case. The allegations are that the complainant's friend by name Kasim Peera requested him to come for panchayath settlement of the dispute between himself and his wife. Therefore, the complainant along with few others went to Varadapura on three motorcycles. While having settlement talks, there was a quarrel between both groups, then the accused persons abused the complainant and others who had come for panchayath in a filthy language and also taking their caste name. Then they have tried to assault and have also caused threat. The complainant has lost his gold chain, mobile and cash of Rs.14,000/-. The accused persons with an intention to commit the murder have assaulted them with the iron rod handle of the axe and have also abused them by taking the caste name.

(3.) After registering the case, the police have arrested accused No.1 and 3 and making attempts to arrest the petitioners who have been arrayed as accused No.2, 4 and 6. The bail petition filed by the petitioners before the Sessions Court was rejected.